DWARKADHEESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused petitioners have filed this application under S. 438 Crimial P.C. for grant of anticipatory bail as they apprehend that they would be arrested in F.I.R. Case No. 58/82 which has been registered against them under S. 3/7 of the Essential Commodities Act and Sections 467, 468 and 409 IPC. Learned counsel for the petitioners has filed photostat copies of the F.I.R. as well as the letter of the Enforcement Officer, Vallabhnagar to the District Supply Officer, Udaipur relating to 109 bags of sugar.

(2.) Having gone through the aforesaid papers produced alongwith the application for bail and after considering the facts and circumstances of the case and also the submissions made by the learned counsel for the petitioners, I think it proper that in the event of their arrest, the accused petitioner Dwarka Dheesh, Manoharlal, Shankerlal and Ramlal be released on bail on the condition that each of them furnishes a personal bond in the sum of Rs. 6000.00 and two sureties of Rs. 3000.00 each to the satisfaction of the Chief Judicial Magistrate, Udaipur for their appearance. Investigation, enquiry and trial on each and every date of hearing and whenever and wherever called upon to do so provided that they shall make themselves available for an interrogation by a police officer as and when required and that they shall not make directly or indirectly any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the court or to any Police Officer. Bail allowed.